Section 4(1) in The Protection of Children from Sexual Offences Rules, 2012
(1)Where an SJPU or the local police receives any information under sub-section (1) of section 19 of the Act from any person including the child, the SJPU or local police receiving report of such information shall forthwith disclose to the person making the report, the following details :-(i)his name and designation;(ii)the address and telephone number;(iii)the name, designation and contact details of the officer who supervises the officer receiving the information.
